L. N. Mittal, J. - (1.) Aggrieved by judgments dated 13.11.2010 and 14.06.2011 passed by learned Additional District Judge, Panchkula, ING Infotek International Pvt. Limited has filed this first appeal.
(2.) There was agreement between appellant and respondent No. 1- Haryana Warehousing corporation (the Corporation) under which appellant was to provide some service as management support provider to the Corporation. Dispute arose between the parties. The Corporation referred the dispute to proforma respondent/Arbitrator an officer of the State Government, in accordance with arbitration clause contained in the agreement between the parties.
(3.) Arbitrator gave notice of the proceedings to the appellant and when the same was not served, the appellant was served by publication in two newspapers i.e. Times of India, Bangalore and Hidustan Times, Chandigarh, but in spite thereof, the appellant did not appear before the Arbitrator. Thereupon the Arbitrator gave award dated 06.02.2002 Annexure A-1.;